Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 42B] [Entire Act]

State of Rajasthan - Subsection

Section 42B(2) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959

(2)A copy of this list, in triplicate, shall be sent to the Treasury Officer:Provided that bonds that have been attached by a competent authority shall not be included in this list upto the amount of such attachment.